Bombay High Court
Tapi Irrigation Development ... vs Shri Dashrath Zinga Paradhi And Ors on 9 April, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH
AT AURANGABAD
7 CIVIL APPLICATION NO. 8270 OF 2024 IN
FAST/14351/2024
8 CIVIL APPLICATION NO. 10413 OF 2024 IN CRA/126/2024
9 CIVIL APPLICATION NO. 11274 OF 2024 IN
FAST/20914/2024
10 CIVIL APPLICATION NO. 14102 OF 2024 IN
FAST/17095/2020
11 CIVIL APPLICATION NO. 3409 OF 2025
IN FAST/1949/2025
12 CIVIL APPLICATION NO. 5014 OF 2025 IN
FAST/13202/2025
13 CIVIL APPLICATION NO. 5496 OF 2025
IN FAST/8483/2025 WITH CIVIL APPLICATION NO. 5497 OF
2025 IN FAST/8487/2025
14 CIVIL APPLICATION NO. 9794 OF 2025 IN
FAST/24026/2025 WITH CIVIL APPLICATION NO. 9795 OF
2025 IN FAST/24026/2025
15 CIVIL APPLICATION NO. 12339 OF 2025 IN
FAST/4808/2025 WITH CIVIL APPLICATION NO. 12340 OF
2025 IN FAST/4808/2025
17 CIVIL APPLICATION NO. 940 OF 2026 IN FAST/1431/2026
18 CIVIL APPLICATION NO. 1572 OF 2026 IN
FAST/3070/2026 WITH CIVIL APPLICATION NO. 1573 OF
2026 IN FAST/3070/2026
19 CIVIL APPLICATION NO. 1651 OF 2026 IN
FAST/3288/2026 WITH CIVIL APPLICATION NO. 1652 OF
2026 IN FAST/3288/2026
20 CIVIL APPLICATION NO. 2150 OF 2026 IN
FAST/3769/2026
21 CIVIL APPLICATION NO. 2154 OF 2026 IN
FAST/3167/2026
22 CIVIL APPLICATION NO. 2158 OF 2026 IN
FAST/3771/2026
23 CIVIL APPLICATION NO. 2630 OF 2026 IN
FAST/2424/2026
24 CIVIL APPLICATION NO. 2632 OF 2026 IN
FAST/5371/2026
25 CIVIL APPLICATION NO.2633 OF 2026 IN FAST/5416/2026
26 CRA NO. 62 OF 2026
...
AGPs for Respondent/s-State : Mr. A. R. Kale, Mr. S. V. Hange,
Mr. C. V. Bhadane, Mr. N. R. Dayma, Mr. G. O. Wattamwar,
respectively.
...
CORAM : SHAILESH P. BRAHME, J.
DATE : 09.04.2026 PER COURT :-
1. Await service for unserved respondents. Stand over to 18.06.2026.
2. In case, if any respondent causes appearance and the matter is ready, the parties shall be at liberty to circulate the matter for admission.
3. Interim relief, if any, to continue till the next date.
4. If the appellant/s-applicant/s is/are granted interim relief on condition of depositing the amount of compensation which has not been deposited, time of six (6) weeks is granted to deposit the amount failing which interim stay shall stand vacated without reference to the Court.
(SHAILESH P. BRAHME, J.) ...
vmk/-